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Commissioner Of Income Tax (Tds) 1 vs M/S Genx Entertainment Ltd. on 3 January, 2019

Bench: A.K. Sikri, S. Abdul Nazeer

     ITEM NO.23                               COURT NO.2                 SECTION IX

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 44879/2018

     (Arising out of impugned final judgment and order dated 26-03-2018
     in ITA No. 155/2016 passed by the High Court Of Judicature At
     Bombay)

     COMMISSIONER OF INCOME TAX (TDS) 1                                   Petitioner(s)

                                                     VERSUS

     M/S GENX ENTERTAINMENT LTD.                                          Respondent(s)

     (FOR ADMISSION and I.R. and IA No.179898/2018-CONDONATION OF DELAY
     IN FILING )

     Date : 03-01-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)                   Mr. Tushar Mehta, SG
                                         Ms. Aishwarya Bhati, Adv.
                                         Mr. Zoheb Hussain, Adv.
                                         Ms. Vimla Sinha, Adv.
                                         Mr. Damodar Solanki, Adv.
                                         Mrs. Anil Katiyar, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned subject to payment of Rs. 15,000/- as cost to be deposited with Supreme Court Legal Services Committee within four weeks from today.

Issue notice.

To to be listed along with SLP(C) No. 16633/2018.

(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER